PRINCIPAL SECRETARY Vs. CONTEC SYNDICATE PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been preferred by the Principal Secretary to the then Government of Andhra Pradesh in the Transport, Roads and Buildings Department and the then Andhra Pradesh Road Transport Development Corporation Limited (Corporation) under Sec. 37 of the Arbitration and Conciliation Act, 1996 (briefly, 'the 1996 Act' hereinafter), assailing the legality and validity of the order dtd. 18/11/2019 passed by the Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court, Hyderabad, rejecting the petition filed by the appellants under Sec. 34 of the 1996 Act, being registered as C.O.P.No.12 of 2018.

(3.) Shorn of details, we may briefly narrate the facts leading to filing of the present appeal.